NIMAI KALINDI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The applicant, i.e., Nimai Kalindi, the sole accused in Purulia G. R. Case No. 549 of 2009 (Manbazar Police Station Case No. 31 of 2009 dated 7.7.2009) has filed two revisional applications under caption.

(2.) By filing revisional application being C.R.R.4271 of 2009, the petitioner has challenged the legality, validity and propriety of the order dated 30.7.2009 passed by the learned Chief Judicial Magistrate, Purulia wherein the prayer of the I.O. of the case to add Section 376 of the I.P.C. on the basis of statement under Section 164 of the Code of Criminal Procedure of the victim girl was allowed.

(3.) The challenge in another revisional application being C.R.R.4272 of 2009 is legality, validity and propriety of the order dated 22.10.2009 passed by the learned Chief Judicial Magistrate, Purulia whereby bail granted to the petitioner earlier was cancelled.